- (1.) This petition is directed against the order dated 14.11.2013 by which application filed by the petitioner under Order 14 Rule 5 CPC for framing of additional issues has been declined.
(2.) Shorn of unnecessary details, the brief facts of the case are that the plaintiffs had earlier filed a suit for declaration that they alongwith defendants no.1 to 12 are the owners in possession of the land in dispute.
(3.) The said suit bearing no.329/1989 was decreed on 07.08.1991. Counsel for the petitioners has submitted that in view of the aforesaid decree, the petitioners had become owners of 100 Kanals of land, but the effect thereof was not brought in the revenue record as the mutation was not sanctioned. The plaintiffs have again filed the suit for declaration and prohibitory injunction in which defendants no.18 and 19, who have entered into an agreement to purchase the suit land from defendants no.1 to 12, set up a counter-claim challenging the decree in favour of the petitioners as illegal.;